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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Gujarat - Subsection

Section 443(iii) in Gujarat High Court Rules, 1993

(iii)When several parties or sets of parties having different interests are represented by different advocates, the Court may direct that Advocates fees allowed to each party or set of parties shall be taxed on the value of the interest of each such party or set of parties in the subject matter of the case.